S.N.KANDASAMY Vs. KOUSALYA

JUDGEMENT

(1.) Pending appeal 6th respondent in S.A.No.208 of 2014 died and respondents 1, 7 and 12 are recognised as a legal representatives of the deceased 6th respondent. Pending appeal, second respondent, Valliammal died and respondents 1, 3, 7 and 12 are recognised as legal representatives. Memo recorded, vide order, dtd. 28/1/2022.

(2.) Appellants in S.A.No.208 of 2014 are only purchasers from the appellants in S.A.No.421 of 2014.

(3.) For the sake of convenience, parties are referred as per the ranking in S.A.No.421 of 2014.